N Goverdhan vs M Sujatha
2022 Latest Caselaw 561 Kant

         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

       DATED THIS THE 12TH DAY OF JANUARY 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE S.G. PANDIT

                         AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

              M.F.A. No.103147/2014 (FC)

BETWEEN:

N GOVARDHAN S/O LATE NARSIMHAPPA
AGED: ABOUT 57 YEARS, R/O: DOOR NO:45
WARD NO.24, GADANG STREET
COWL BAZAR, BELLARY.
                                            ...APPELLANT
(BY SRI.B.CHIDANANDA, ADVOCATE)

AND

SMT. M. SUJATHA W/O N GOVARDHAN
AGED: ABOUT 47 YEARS, OCC:TEACHER
R/O: DOOR NO.59, WARD NO.24
OPP: KAMAKSHAMMA TEMPLE
GADANG STAREET, COWL BAZAAR
BELLARY.
                                           ...RESPONDENT
(BY SRI.G.A.BHAT, ADVOCATE)

     THIS APPEAL IS FILED U/S.173(1) OF MOTOR VEHICLES
ACT, 1988, AGAINST JUDGMENT AND AWARD DTD:18.07.2014,
PASSED IN MATRIMONIAL CASE NO.5/2013 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT AT BELLARY,
DISMISSING THE PETITION FILED BY THE PETITIONER
U/S.13(1)(ia) OF HINDU MARRIAGE ACT.
                                  2



      THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
S.G. PANDIT J., PASSED THE FOLLOWING:

                            ORDER

Learned counsel for the appellant, Sri.B.Chidananda

files a memo dated 12.01.2022, which reads as follows;

"It is humbly submitted that, the Appellant herein intends to withdraw the above M.F.A. since he is not interested in prosecuting the same at present.

Hence, it is prayed that, the Appellant may please be permitted to withdraw the above mentioned MFA, in the interest of justice and equity."

Recording the memo, the appeal is dismissed as

withdrawn.

SD/-

JUDGE

SD/-

JUDGE

am